RAMESHWAR DAYAL Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE petitioners have impugned the order dated 23rd November, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in T. A. No. 613 of 2009 declining the prayers of the petitioners to designate them as console Operators from the date they were transferred in the Computer Section, data Centre of the respondent and also declining the prayer of the petitioners to pay them pay and allowances as applicable to the post of Console Operator and not to send them to work as Conductors.

(2.) THE petitioners were recruited as Conductors in the pay scale of Rs. 3,050-4,590/- (pre revised), however, according to the petitioners they have been rendering services as Console/terminal operators since 1998. The petitioners claim that they are entitled to pay scale of rs. 5,500-9,000/- which is payable to Console/terminal Operator. The petitioners relied on the resolution of the Board of Directors of the respondent of 1998 approving the working of Conductors as Console/terminal operators.

(3.) THE petitions were opposed by Delhi Transport Corporation/respondent contending, inter alia, that Conductors were surplus and, therefore, instead of considering alternative actions, the petitioners and other Conductors were assigned the duty of Console/terminal Operators.